(3)A probationer shall undergo such training and pass such Departmental Examinations during the period of probation as the Government may, from time to time, specify by general or special orders and also as shown in Form No. XXIV.(Note. - If any person fails to pass the examinations specified from time to time, within the period specified for the purpose, his increments shall be liable to be stopped until he passes the examination, but such stoppage of increments shall not have the effect of postponing Ms future increments after he has passed the examinations.)
